ZAKIR HUSSAIN EDUCATION SOCIETY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner seeks directions against the respondents to provide questions papers in Urdu to the students of the petitioner's institution for B. Ed. Course by setting aside the letter dated 20.11.2019.

(2.) We had issued notice to the respondents. Though notice was served upon respondent Nos.2 and 3, nobody appeared for respondent Nos.2 and 3.

(3.) We had requested Mr. Latange, the learned Counsel who occasionally appears for respondent Nos.2 and 3 in the matters upon instructions, to assist the Court and take instructions from respondent Nos.2 and 3. Mr. Latange, the learned Counsel, on instructions submits that as the petitioner is not possessing permission from the State Government to admit the students in Urdu medium, the University has not provided the question papers in Urdu medium.